Jharkhand High Court
Court On Its Own Motion vs The State Of Jharkhand Through The Chief ... on 21 October, 2024
Author: Deepak Roshan
Bench: Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (PIL) No. 2696 of 2021
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Court on its own Motion Versus
1. The State of Jharkhand through the Chief Secretary
2. Director General of Police, Government of Jharkhand
3. Senior Superintendent of Police, Dhanbad
4.The Union of India, New Delhi
5.Jharkhand Public Service Commission through Secretary Circular Road, Ranchi.
6.Jharkhand Staff Selection Commission through Secretary
7. WhatsApp LLC .....Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the State : Mr. Piyush Chitresh, AC to AG
For the Union of India : Mr. Anil Kumar, ASGI For the JPSC & JSSC : Mr. Sanjoy Piprawall, Advocate Mr. Rakesh Ranjan, Advocate Mr. Prince Kumar, Advocate Mr. Jay Prakash, Advocate
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63/Dated: 21.10.2024
1. The Additional Solicitor General has placed before us an intimation with regard to the status of the criminal case registered in relation to the murder of Shri Uttam Anand, the then Additional District and Sessions Judge-VIII, Dhanbad. The said report states as under:
"1. That a criminal case vide FIR No. 300/2021 dated 28.07.2021, relating to the murder of Shri Uttam Anand, Additional Sessions Judge, Dhanbad was registered at Police Station Dhanbad, District Dhanbad, Jharkhand on the basis of a written complaint submitted by Smt. Kritee Sinha, wife of the deceased. The case was transferred to CBI upon the consent of the Govt. of Jharkhand and subsequent notification issued by the Govt. of India and re-registered as case RC 5(S)/2021/CBI/SC-I/ND.
2. That during investigation in the case a charge sheet u/s 302, 201 & 34 IPC was filed against the accused Lakhan Kumar Verma and Rahul Kumar Verma in the competent court at Dhanbad on 20.10.2021. In the charge sheet it was submitted that further investigation in the case has been kept open as per provisions of section 173 (8) Cr.PC to unearth the larger conspiracy. Accordingly, further investigation was conducted in the case which focused on the larger conspiracy and role of other suspects in this case. Progress achieved in further investigation of this case was apprised to this Hon'ble Court from time to time by way of filing status reports.
3. That it is respectfully submitted that the trial against two charge sheeted accused namely Lakhan Kumar Verma and Rahul Kumar Verma has been concluded and both the accused have been convicted and 1 sentenced vide judgment and order Dt. 28.07.2022 and 06.08.2022 respectively by the Ld. Trial court.
4. That on completion of further investigation on 28.8.2024, CBI filed Supplementary Final Report u/s 173 Cr.PC in the Court of Special Judicial Magistrate, Dhanbad by concluding that all out efforts have been made in the further investigation to find out larger conspiracy in the case by analyzing the rivalry angle, property dispute related angle, cases handled by Late Sh Uttam Anand, ASJ-VIII, Dhanbad during his tenure at Tenduhgat and Dhanbad. Further, the available Call Records, IPDRs, WhatsApp Chats were analyzed at length but no clue could be found out on the aspect of larger conspiracy and involvement of any other probable suspect other than the already convicted accused persons. Further, no other aspect/angle of larger conspiracy is left for investigation in the case. (Copy- Annexure-A)
5. That the report submitted may kindly be taken on record."
2. As can be seen from the above intimation, according to the C.B.I., no other aspects/angle of larger conspiracy is left for investigation in the case.
3. In view of the said statement, this W.P.(PIL) is closed as no further orders are necessary.
4. Pending Interlocutory applications stand disposed of.
5. Let reports filed in this matter lying with the office of the Registrar General be kept on record.
(M. S. Ramachandra Rao, C.J.) (Deepak Roshan, J.) Amit/vikas 2